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Judgment
CA 636/2019 has been filed by the Operational Creditor praying for termination of the CIR process on grounds that his claim has been settled. It is also drawn to the notice of this Bench that no steps have been taken pursuant to the order dated 14.05.2019 admitting the resolution process. No publication has been effected and therefore no claims have been collated.
The submissions made in the application are supported by an affidavit. In view of the same, the CIR process stands permitted. Corporate Debtor is released from the rigours of the moratorium and is permitted to function from its own board.
Petition stands disposed off. Any date fixed in this case stands cancelled. File be consigned to records.